GURUSWAMY K.L. Vs. PLEASANT TRAVELS

JUDGEMENT

(1.) Aggrieved by the judgment and award dtd. 13/11/2018 passed in MVC No.2986/2017 by the XXI A.C.M.M. & XXIII A.S.C.J, Bengaluru (SCCH-25), (for short 'the Tribunal'), the petitioner therein has preferred this appeal.

(2.) For the sake of convenience, the parties are referred to herein as per their status before the Tribunal.

(3.) Brief facts of the case are as follows: On 19/10/2016, the petitioner was riding the motor cycle bearing registration No.KA-5-H-7613 and at about 11.45 a.m. he met with an accident with a car bearing registration No.KA-03 AB-2343 near Government School, Kyathanahalli Village, Malavalli Taluk. The accident happened due to rash and negligent driving of the car and the said car was duly insured with respondent No.2- Insutance Company. Due to the said accident, the petitioner suffered the following injuries: